Wild Life (Protection) Act, 1972

47. Maintenance of records

A licensee under this Chapter shall-

(a) keep records, and submit such returns of his dealings, as may be prescribed,-

(i) to the Director or any other officer authorized by him in this behalf, and

(ii) to the Chief Wild Life Warden or the authorized officer; and

(b) make such records available on demand for inspection by such officers.